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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in East Punjab Refugees (Registration of Claims) Act, 1948

(2)The Registrar shall register the claim and maintain such records thereof as may be prescribed :Provided that the registration of a claim shall not confer on a refugee any right to demand compensation or relief from the Government nor shall any liability devolve on the Government to compensate him in respect of such loss.